Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] Union of India - Subsection Section 17(b) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998 (b)depute a subordinate Magistrate, who if possible, should be a Magistrate of the first class, to make such an inquiry; or
